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    Sonal v. State Of Karnataka

    IN THE HIGH COURT OF KARNATAKA,

    DHARWAD BENCH

    DATED THIS THE 2ndDAY OF JANUARY, 2020

    BEFORE

    THE HON'BLE MR.JUSTICE S.G. PANDIT

    WRIT PETITION NO.106163/2019 (LB-RES)

    BETWEEN:

    SMT.SONAL W/O RAJESH KOTHADIYA

    AGED ABOUT: 44 YEARS,

    OCC: HOUSEHOLD WORK &

    MEMBER C.M.C. NIPPANI,

    R/O: JOSHI GALLI, TQ: CHIKODI,

    DIST: BELAGAVI.

    ... PETITIONER

    (BY SRI. MAHANTESH C KOTTURSHETTAR, ADV.)

    AND

    1. THE STATE OF KARNATAKA

    REPRESENTED BY UNDER SECRETARY,

    DEPARTMENT OF SOCIAL WELFARE,

    M.S. BUILDING, BENGLAURU.

    2. THE STATE OF KARNATAKA

    REPRESENTED BY UNDER SECRETARY,

    DEPARTMENT OF RURAL DEVELOPMENT,

    M.S. BUILDING, BENGALURU.

    3. THE STATE OF KARNATAKA

    REPRESENTED BY SECRETARY,

    DEPARTMENT OF REVENUE,

    M.S. BUILDING, BENGLAURU.

    4. THE ASSISTANT COMMISSIONER

    CHIKODI, DIST: BELAGAVI.

    1

    2

    5. THE TAHASILDAR

    NIPPANI, CHIKODI

    TALUK: CHIKODI,

    DIST: BELAGAVI.

    6. THE CITY MUNICIPAL COUNCIL

    BY ITS COMMISSIONER, NIPPANAI,

    TQ: CHIKODI, DIST: BELAGAVI.

    7. SMT.ANJANA W/O RAJENDRA POTADAR

    AGED ABOUT: 48 YEARS,

    OCC: BUSINESS, R/O: DATTA GALLI,

    H.NO.3062, NIPPANI, TQ: CHIKODI,

    DIST: BELAGAVI.

    ... RESPONDENTS

    (BY SRI. V.S. KALASURMATH, HCGP)

    THIS WRIT PETITION IS FILED UNDER ARTICLES 226

    AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO

    QUASH THE ENTIRE PROCEEDINGS IN R.A.NO. 304/2018

    PENDING BEFORE THE ASSISTANT COMMISSIONER AS PER

    ANNEXURE-"G".

    THIS WRIT PETITION COMING ON FOR PRELIMINARY

    HEARING THIS DAY, THE COURT MADE THE FOLLOWING:

    ORDER

    Learned counsel for the petitioner submits that in view of subsequent developments, this writ petition has become infructuous.

    Placing his submission on record, writ petition is dismissed as having become infructuous.

    Sd/-

    JUDGE

    JTR

    2

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    Sonal v. State Of Karnataka
    (Jan 2, 2020)